(6)[ While making an order under Sub-section (5), the Revenue Officer shall determine the compensation in respect of the land which shall be an amount calculated at the rate of eight hundred rupees per standard acre of the land, to be paid by sub-tenant, under-raiyat or successor-in-interest to the person (not being the Government or land-holder) mediately or immediately under whom the land was being held prior was receiving in respect thereof and the Revenue Officer shall also apportion the compensation between the persons entitled thereto.] [Substituted vide Orissa Act No. 13 of 1965.]
